(1)The members of the Home Guard shall, on enrollment, be required to undergo basic course of training for a period of a month and a half as follows:-(a)Daily training of not more than an hour for the first fifteen days (exclusive of holidays). - Physical training and foot drill without arms and lectures on Home Guard Organization and duties of Home Guards and Police:[Provided that the Home Guards who have already undergone training in National Cadet Corps or Air Wing and the like may be required to undergo training in Fire fighting only for fifteen days. Thereafter, they will attend regular parades.] [Substituted by G. O. No. 1196, Home, dated 23rd March 1970.](b)On completion of the fifteen days training, members of the Home Guard shall be required to come on alternate days for training of about an hour and half for fifteen days in First Aid, Fire-fighting and Rescue Work and musketry.(c)Thereafter, members of the Home Guard shall be called out at least once a month either for training or for practical work.(2)On completion of the basis course of training prescribed in sub-rule (1), an advanced course for a period of about a month and half shall be conducted for members of the Home Guard above the rank of Assistant Section Leaders. The advanced course shall comprise of lectures and practical work on the following subjects:-(1)Organization and Man-Management;(2)Civil Defence Measures;(3)Emergency Relief;(4)Map reading, field craft and automatic weapons.(3)The members of the Home Guard may be called out for training or for duty by any Police Officer not below the rank of a Station House Officer under the Instructions of the Commissioner of Police in the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] or the Superintendent of Police in a district.
